High Courts19 Jan 2015Partly Allowed
Wasudeo Ninaji Sakalkale Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1439
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 988 of 3,665
High Courts19 Jan 2015
National Leather Cloth Mfg. Co. Vs Union of India
Bombay High Court · (2015) 319 ELT 71
High Courts19 Jan 2015Dismissed
Municipal Corporation of Gr. Mumbai and Others Vs Yusuf Ali Abdul Dadar Kanchwalla and Others
Bombay High Court · (2015) 5 ALLMR 97 : (2015) 6 BomCR 431 : (2015) 3 MhLj 377
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 48Maharashtra Regional and Town Planning Act, 1966 - Section 126(2), 126(4)
High Courts19 Jan 2015Partly Allowed
Shridhar Bandaru and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2161
Dowry Prohibition Act, 1961 - Section 2, 2(a), 2(b), 3, 4Penal Code, 1860 (IPC) - Section 34, 406, 498-A
High Courts19 Jan 2015
Amit and Others Vs Krishna Raosaheb Pawar and Others
Bombay High Court · (2015) 2 ABR 452 : (2015) 3 ALLMR 82 : (2015) 6 BomCR 443 : (2015) 4 MhLj 475
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 18, Order 8 Rule 6, Order 8 Rule 6(A)(1), Order 8 Rule 6A, Order 8 Rule 6A(i)Specific Relief Act, 1963 - Section 38
High Courts19 Jan 2015Dismissed
Gautam Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2237 : (2015) 3 BomCR(Cri) 829
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 173Penal Code, 1860 (IPC) - Section 304-A, 34
High Courts19 Jan 2015Dismissed
Sudarshan Chemical Industries Ltd. Vs Shoban Pigments
Bombay High Court · (2016) 1 Crimes 23
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts19 Jan 2015Allowed
Sayed Mohammed Masood Vs Nilkanth Shelke
Bombay High Court · (2015) 2 BomCR(Cri) 205
Constitution of India, 1950 - Article 20, 21Penal Code, 1860 (IPC) - Section 420Prevention of Money-Laundering Act, 2002 - Section 3, 4, 44, 45
High Courts19 Jan 2015Dismissed
Devyani G. Patel Shah Vs Pankaj Shah
Bombay High Court · (2015) 5 ALLMR 864 : (2015) 6 MhLj 926
High Courts19 Jan 2015Dismissed
Akbarally''s Vs Indian Oil Corporation
Bombay High Court · (2016) 1 ARBLR 41 : (2015) 5 MhLj 338
Arbitration Act, 1940 - Section 2, 2(a)Arbitration and Conciliation Act, 1996 - Section 19, 19(2), 19(4), 34
High Courts16 Jan 2015
Kishan and Others Vs Jijamata Dharmshala Public Trust
Bombay High Court · (2015) 01 BOM CK 0334
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 9
High Courts16 Jan 2015Dismissed
Pandharinath V. Borkar and Others Vs Gajanan Uskaikar and Others
Bombay High Court · (2015) 6 ALLMR 132
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts16 Jan 2015
Yatin Laxman Pabale Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1299
Penal Code, 1860 (IPC) - Section 307
High Courts16 Jan 2015Allowed
BSE Limited and Others Vs Pramod Maruti Dhaware and Others
Bombay High Court · (2015) 147 FLR 963 : (2015) 2 LLJ 97 : (2015) 2 LLN 351
Constitution of India, 1950 - Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 20, 20(1)(c)(iii), 30(2), 32
High Courts16 Jan 2015
Arjun Rangrao Patil Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1808
Penal Code, 1860 (IPC) - Section 120-B, 143, 147, 148, 149
High Courts16 Jan 2015Dismissed
S.V. Kondaskar Vs Gopaldas Bulakhidas Mohta and Others
Bombay High Court · (2015) 3 MhLj 447
Companies Act, 1956 - Section 542, 543, 543(1)
High Courts16 Jan 2015Allowed
Milind P. Mane Vs Godrej Infotech Limited
Bombay High Court · (2015) 2 ABR 745 : (2016) 2 ALLMR 317
Arbitration and Conciliation Act, 1996 - Section 34Contract Act, 1872 - Section 73, 74
High Courts16 Jan 2015Allowed
Managing Director Mahyco Seeds Limited Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2134 : (2015) 4 BomCR(Cri) 201
Prevention of Food Adulteration Act, 1954 - Section 13, 13(2), 13(3)Seeds Act, 1966 - Section 15, 16, 16(2), 16(3), 19
High Courts16 Jan 2015
Nenshi Monji (Bombay), a Family Trust Vs State of Maharashtra
Bombay High Court · (2015) 2 ABR 283 : (2015) 6 ALLMR 735 : (2015) 3 BomCR 748 : (2015) 5 MhLj 397
Companies Act, 1956 - Section 617Constitution of India, 1950 - Article 226, 39(b)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 11, 12, 12(10), 13, 14
High Courts16 Jan 2015Allowed
Padmaja Arun Pande Vs State of Maharashtra
Bombay High Court · (2015) 2 ABR 469 : (2016) 2 ALLMR 230 : (2015) 5 BomCR 790
Bombay Highways Act, 1955 - Section 19A, 19E, 3, 4, 6Land Acquisition Act, 1894 - Section 4, 5A, 6, 9